DEWASHISH ANILKUMAR BISEN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Heard finally by the consent of learned Counsel for the respective parties.

(3.) The present Application is preferred by the Applicant under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 for quashing of the First Information Report in connection with Crime No.187/2025 registered with Police Station M.I.D.C., District Nagpur for the offences punishable under Sec. 64(2)(m) and 351(3) of the Bharatiya Nyaya Sanhita (BNS), 2023 and consequent proceeding arising out of the same bearing Sessions Case No. 523/2025.